S. C. Agrawal, J. - (1.) Special leave granted.
(2.) Both these appeals are directed against the judgment of the Andhra Pradesh Administrative Tribunal (hereinafter referred to as the Trinunal) dated April 4, 1996 in Original Application No. 1621 of 1994 filed by M. Goverdhan Rao, respondent No. 1 in both the appeals (hereinafter referred to as the applicant). The matter relates to appointment on the post of Assistant Motor Vehicles Inspector in the Andhra Pradesh Transport Subordinate Service.
(3.) In 1992 the Andhra Pradesh Public Service Commission (hereinafter referred to as the Commission) notified vacancies of Assistant Motor Vehicles Inspector and invited applications for the said post. In response to the said notification the applicant submitted his application. The applicant belongs to a Backward Class in Group D and his application was entertained as a local candidate of Zone V. Among the qualifications prescribed for the post of Assistant Motor Vehicles Inspector is Degree in Mechanical Engineering or Automobile Engineering of a University in India or an equivalent qualification. The applicant possesses a degree in Master of Sciences in Engineering awarded by the State Commissioner of USSR. For the purpose of selection a candidate has to take a written test and those who are short-listed after the written test are called for an oral test. The selection is made on the basis of the marks obtained in the oral test. The applicant appeared in the written test and on the basis of his performance in the written test by Memo dated January 27, 1994 he was asked to be present along with his certificates on February 13, 1994 at 10.30 a.m. He reported on February 13, 1994 and was given a card for oral test scheduled to be held on February 14, 1994. The name of the applicant was shown at serial No. 3 in the list of candidates called for oral test. When the name of the applicant was called for the purpose or oral test on February 14, 1994 he was asked to wait and was told that the question of his eligibility was under consideration. After all the candidates had been interviewed the applicant was called for interview. In the final list of candidates selected by the Commission the name of the applicant was not included. He, therefore, moved the Tribunal by filing O. A. No. 1621/94. In the said petition the Tribunal, on April 12, 1994, gave an interim direction that the applicant will be treated as eligible and included in the ranking list according to the marks obtained by him and if he comes within the list of selected candidates a revised list including his name at appropriate place should be sent to the Government and appointing authority who may, if necessary adjust the last person in the list against any additional vacancy or remove him from the list. Even after the said direction the name of the applicant was not included in the list of selected candidates.;